AVM FILM STUDIOS Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) These appeal filed by the assessee under Section 260A of the Income Tax Act, 1961 ('the Act' for brevity), are directed against the order dated 08.07.2015 passed by the Income Tax Appellate Tribunal, Madras "B" Bench, Chennai ('the Tribunal' for brevity) in I.T.A.Nos.2000/Mds/2012, 1358/Mds/ 2015 and 1359/Mds/2015 for the Assessment Years 2008-09, 2007-08 and 2011-12. The above appeals were admitted on 25.01.2016 on the following Substantial Question of Law for consideration:

(2.) We have heard Mr.V.S.Jayakumar, learned counsel for the appellant/ assessee and Ms.V.Pushpa, learned Standing Counsel for the respondent/ Revenue.

(3.) It may not be necessary for this Court to decide the Substantial Question of Law framed for consideration on account of certain subsequent developments. The Government of India enacted the Direct Tax Vivad Se Vishwas Act, 2020 (Act 3 of 2020) to provide for resolution of disputed tax and for matters connected therewith or incidental thereto. The Act of the Parliament received the assent of the President on 17th March 2020 and published in the Gazette of India on 17th March 2020.